Section 10 in Tamil Nadu Business Facilitation Act, 2018
10. Self certification. Deemed approval.
(1)Every enterprise shall furnish a self-certification, together with an undertaking that it shall comply with the provisions of the relevant Acts and the rules, in such Form as may be prescribed along with the application through single window portal.(2)The self-certification furnished by the enterprise shall be accepted by the Competent Authority concerned for the purpose of grant of clearance.(3)The enterprise shall be made liable for fine under section 28, if the particulars furnished by it are found to be false or incorrect or if the enterprise fails to adhere to the declarations made in the self-certification, at any point of time.
